Tamil Nadu Land Improvement Schemes Act, 1959

An Act to provide for the preparation and execution of land improvement schemes including schemes for the conservation and improvement of soil and water resources, the prevention or mitigation of soil erosion, the protection of land against damage by floods or drought, protection of reservoirs against sedimentation and tile reclamation of waste land in the (State of Tamil Nadu

Act number

Act 31 of 1959

Year

1959

Enacted on

01-03-1960

In force from

1 March 1960

Jurisdiction

Tamil Nadu State Act

Subjects

Agriculture, Environment Forests And Wildlife

Read the full text of Tamil Nadu Land Improvement Schemes Act, 1959 section by section on LawLens.

Official source: India Code